Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Nagaland - Subsection

Section 31(1) in Nagaland Jhumland Act, 1970

(1)When any such money is payable for, or in respect of any forest produce, the amount thereof shall be deemed to be a first charge on such produce and such produce, may be taken possession of by a Forest Officer specially empowered in this behalf and may be retained by him until such amount has been paid.